(1.) On the request of the counsel for the petitioners, these writ petitions (CWP Nos. 6099, 5437, 2839, 14371, 6258, 7683, 14317, 4818, 14370, 16951, 18572, 4457, 12540, 3768, 2897 of 2005) are taken up for final disposal, at the motion stage. This common judgment will dispose of all the aforesaid writ petitions, as the facts as well as the legal issues are identical in all the writ petitions.
(2.) The petitioners seek the issuance of a writ in the nature of Mandamus directing the respondents to issue appointment letters to them as they have all been duly selected to the Haryana Civil Services (Executive Branch) (hereinafter referred to as the "HCS (EB)") and/or to the Allied Services, pursuant to the result declared by the Haryana Public Service Commission respondent No. 2 (hereinafter referred to as "the Commission") on 30.12.2004. The petitioners also pray for the issuance of a writ in the nature of certiorari quashing the Notification dated 13.5.2005 (Annexure P-1) issued by the State of Haryana-respondent No. 1 whereby the cadre strength of the Haryana Civil Services (Executive Branch) has been reduced from 300 to 230.
(3.) We may notice at the threshold the essential facts culled out from the pleadings, which are relevant for the adjudication of the controversy raised in these writ petitions.
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